Section 15 in Uttar Pradesh Motor Vehicles Taxation Act, 1997
15. Record of payment of the tax in the certificate of registration and grant of token.
(1)The Taxation Officer shall record the payment of tax in the certificate of registration granted in respect of the motor vehicle and in the case of a transport vehicle shall also issue a token in the prescribed form.(2)The Taxation Officer shall record payment of additional tax under section 5 or section 6, as the case may be, in the certificate prescribed in this behalf, to be issued by him.
